Alvin Georgen Abraham vs State Of Kerala
2021 Latest Caselaw 7222 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

          THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

  TUESDAY, THE 02ND DAY OF MARCH 2021 / 11TH PHALGUNA, 1942

                   WP(C).No.3402 OF 2021(A)

PETITIONER :-

            ALVIN GEORGEN ABRAHAM, AGED 24 YEARS
            S/O.ABRAHAM GEORGE, PUTHENPURACKAL HOUSE,
            NARAKATHANI P.O., VENNIKULAM,
            PATHANAMTHITTA DISTRICT, PIN - 689 544.

            BY ADVS.
            SRI.P.HARIDAS
            SRI.BIJU HARIHARAN
            SRI.P.C.SHIJIN
            SRI.RISHIKESH HARIDAS

RESPONDENTS :-

      1     STATE OF KERALA
            REPRESENTED BY ITS SECRETARY,
            DEPARTMENT OF HIGHER EDUCATION,
            STATE SECRETARIAT, THIRUVANANTHAPURAM,
            PIN - 695 001.

      2     THE MAHATMA GANDHI UNIVERSITY,
            REPRESENTED BY ITS REGISTRAR,
            ADMINISTRATIVE BLOCK, PRIYADARSHINI HILLS POST,
            UNIVERSITY CAMPUS ROAD, ATHIRAMPUZHA,
            KOTTAYAM, PIN - 686 562.

      3     THE CONTROLLER OF EXAMINATIONS,
            MAHATMA GANDHI UNIVERSITY, ADMINISTRATIVE BLOCK,
            PRIYADARSHINI HILLS POST, UNIVERSITY CAMPUS ROAD,
            ATHIRAMPUZHA, KOTTAYAM, PIN - 686 562.

            BY SRI.ASOK M. CHERIAN, SC, M.G. UNIVERSITY
            BY SMT.NISHA BOSE, SR.GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 02.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C).No.3402 OF 2021(A)

                                    -: 2 :-


                                 JUDGMENT

Dated this the 2nd day of March, 2021

This writ petition is filed seeking revaluation of answer scripts of

the subject Data Structures and Algorithms in the 4 th semester

B.Tech Computer Science and Engineering course. The learned

Standing Counsel for the University submits that the last date for

receipt of application for revaluation was on 2.2.2021 and that the

results of the revaluation will be published expeditiously, at any rate,

on or before 2.4.2021 and that if the petitioner requires a scrutiny of

the answer script, 15 days time will be required thereafter.

Having heard the learned counsel on either side, there will

be a direction to the respondents to complete the process for

revaluation and scrutiny and to publish the results, as expeditiously

as possible, at any rate, within the time as stated above.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/6.3.2021 WP(C).No.3402 OF 2021(A)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE MARK SHEET OF 4TH SEMESTER SUPPLEMENTARY EXAMINATION GENERATED ONLINE DATED 21.1.2021

EXHIBIT P2 TRUE COPY OF THE APPLICATION MADE BEFORE THE 2ND RESPONDENT FOR REVALUATION DATED 22.1.2021

EXHIBIT P2(a) TRUE COPY OF THE APPLICATION MADE BEFORE THE 2ND RESPONDENT FOR REVALUATION DATED 21.1.2021

EXHIBIT P3 TRUE COPY OF THE APPLICATION MADE BEFORE 2ND RESPONDENT FOR SCRUTINY OF ANSWER SCRIPS DATED 22.1.2021

EXHIBIT P3(a) TRUE COPY OF THE E-RECEIPT DATED 21.1.2021 REMITTING REQUISITE FEE FOR SCRUTINY OF ANSWER SCRIPTS //TRUE COPY//

P.A. TO JUDGE